Manickam vs Ariyappan
2023 Latest Caselaw 1047 Mad

                                                                              S.A.No.1437 of 2001

                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 25.01.2023

                                                     CORAM:

                                  THE HONOURABLE MR.JUSTICE S.SOUNTHAR

                                               S.A.No.1437 of 2001
                                                       and
                                              C.M.P.No.15434 of 2001

                 Manickam                                                 ...Appellant
                                                        -Vs-

                 1.Ariyappan

                 2.Ammaiyappa Pillai

                 3.R.Vellaichamy Asari

                 4.Seethaiammal                                          ... Respondents


                 PRAYER: Second Appeal is filed under Section 100 of the Code of Civil
                 Procedure, to set aside the decree and judgment dated 20.12.2000 made in
                 A.S.No.37 of 1999 on the file of the learned Subordinate Judge, Devakottai,
                 confirming the decree and judgment dated 31.03.1999 made in O.S.No.122 of
                 1998 by the learned District Munsif, Karaikudi and allow this second appeal by
                 decreeing the suit in O.S.No.122 of 1998 on the file of District Munsif Court,
                 Karaikudi, together with costs of this appeal.


                 1/4

https://www.mhc.tn.gov.in/judis
                                                                                           S.A.No.1437 of 2001

                                           For Appellant       : No appearance


                                           For Respondents : No appearance


                                                           JUDGMENT

When the second appeal was listed for hearing on 23.01.2023, there was

no representation for the appellant. In order to give an opportunity to the

appellant, the matter was adjourned to today (i.e.,) 25.01.2023.

2. Today, the matter appeared in the list under the caption 'for dismissal'.

Even today, there is no representation for the appellant. Hence, this Second

Appeal is dismissed for default. However, there shall be no order as to costs.

Consequently, connected miscellaneous petition is closed.

                                                                                        25.01.2023

                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No
                 cp

https://www.mhc.tn.gov.in/judis S.A.No.1437 of 2001

To

1.The Subordinate Judge, Devakottai.

2.The District Munsif, Karaikudi.

3.The Record Keeper, V.R.Section, Madurai Bench of Madras High Court, Madurai.

https://www.mhc.tn.gov.in/judis S.A.No.1437 of 2001

S.SOUNTHAR, J.

CP

S.A.No.1437 of 2001

25.01.2023

https://www.mhc.tn.gov.in/judis